Section 53(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)On composition of any offence under sub-section (1), no proceedings shall be taken or continued against the person concerned in respect of such offence and if any proceedings in respect of the offence have already been instituted against him in any Court the composition shall have the effect of his acquittal.]Chapter-X Control
